MD ABDULLA ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties. The petitioners are aggrieved by the order dated 6.4.2002/4.7.2002 passed by the Sub-Divisional Officer, Buxar in Minimum Wage Case No. 31/2001 as contained in Annexure-2 and the order dated 4.10.2005, passed by the Additional Collector in Appeal No. 1/2003-04 dismissing the Appeal filed by the petitioner and placed at Annexure-3.

(2.) The facts of the case, in brief, is that the private respondents herein filed their respective claims with regard to differential of wages for the period mentioned in the claim dated 8.7.2000 before the Labour Enforcement Officer, Buxar. The claim put forth by the private respondent nos. 5 to 9 contains all the details of their working under the petitioners together with the details of the schemes for which they had been engaged. On receipt of the aforesaid claim application from the private respondent nos. 5 to 9, the Labour Enforcement Officer, Buxar, vide memo no. 172 dated 18.7.2000, issued notice to the petitioners herein requiring them to respond to the claim set out by the private respondent nos. 5 to 9.

(3.) The petitioners responded to the notice by letter dated 21.7.2001 and again on 28.7.2001 disputing the claims and prayed for dropping the proceedings. The petitioners were thus directed to produce evidence disputing the claim. It appears that no such step was taken by the petitioners.